Madhya Pradesh High Court
Sughar Singh vs The State Of Madhya Pradesh on 24 March, 2022
Author: Anand Pathak
Bench: Anand Pathak
1 IN THE HIGH COURT OF MADHYA PRADESH AT GWALIOR CRA No. 2368 of 2022 (SUGHAR SINGH Vs THE STATE OF MADHYA PRADESH AND OTHERS) Dated : 24-03-2022 Shri Sunil Kumar Jain, learned counsel for the appellant. Shri B.M.Shrivastava, learned Public Prosecutor for the State.
Learned counsel for the appellant confines his argument to the extent of medical condition of appellant as according to him, he is suffering from neurological disorder/paralysis.
Learned counsel for the State is directed to submit report regarding medical condition of appellant.
List the case after one week.
(ANAND PATHAK) JUDGE AK/-
ANAND KUMAR 2022.03.25 09:53:11 +05'30'